BABU ROY Vs. STATE

JUDGEMENT

(1.) This is a regular bail application filed by the accused in FIR No.39/2016 under Sec. 20/29 of NDPS Act, 1985 registered at PS Special Cell.

(2.) Learned counsel for the petitioner submits that the petitioner is in custody since 25/6/2016. Learned counsel submits that the matter is still pending trial and it may take a long time for its final dispossal. Learned counsel submits that the co-accused namely Jeewan Mondal has been granted bail by a coordinate bench of this court in Bail Appln.3925/2020 vide order dtd. 4/1/2023. It has further been submitted that another co-accused namely Mohd.Hafiz has also been granted bail by the learned trial court vide order dtd. 13/1/2023. Learned counsel submits that co-accused Jeewan Mondal and Mohd. Hafiz have been granted bail by coordinate bench of this court and by the learned trial court on the ground of period in judicial custody. Learned counsel submits that the bail of the present petitioner has also been sought only on the ground that the petitioner has been in custody for more than six years.

(3.) A coordinate bench of this Court in Jeewan Mondal vs. State NCT of Delhi, Bail Appln.3925/2020 vide order dtd. 4/1/2023 has inter alia held as under: